AGNES Vs. PAMEELA MATHA

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the fair and decreetal order passed in R.C.A.No.36 of 2010 dated 25.03.2011 on the file of the Rent Control Appellate Authority (Principal Sub-Court), Tirunelveli, confirming the fair and decreetal order passed in R.C.O.P.No.5 of 2008 dated 30.09.2010 on the file of the Principal District Rent Control Tribunal (Principal District Munsif Court), Tirunelveli.

(2.) The brief facts of the case is that respondent/petitioner/Land lord has filed the R.C.O.P.No.5 of 2008 against the petitioner/respondent for eviction of the petitioner/respondent who is the tenant, from the property and hand over possession. The same was allowed in favour of the petitioner on 30.09.2010. Aggrieved over the same the respondent has filed R.C.A.No.36 of 2010 before the Principal Sub Court, Tirunelveli.

(3.) The learned counsel for the respondent/petitioner submitted that since the petitioner is in need of the property for his business, by way of constructing new building by demolishing the present building, he demanded the same from the petitioner/respondent. Since, he refused to vacate the premises he filed the R.C.O.P. and the same was also allowed.